Gujarat High Court
Ahmedabad Municipal Corpn vs Guj Municipal & Panchayat Kamdar ... on 22 September, 2004
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No 9293 of 1993
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AHMEDABAD MUNICIPAL CORPN
Versus
GUJ MUNICIPAL & PANCHAYAT KAMDAR ASSOCIATION
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Appearance:
1. Special Civil Application No. 9293 of 1993
MR DIPAK C RAVAL for Petitioner No. 1-2
MR MUKESH H RATHOD for Respondent No. 1
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CORAM : HON'BLE MR.JUSTICE R.K.ABICHANDANI
Date of Order: 22/09/2004
ORAL ORDER
1.From the impugned order of the Tribunal, it is clear that revision of wages of the bill clerks of Sheth Vadilal Sarabhai General Hospital was demanded by the workmen of the hospital. According to them, the bill clerks of the hospital were given the grade of Rs.260-400, while similar bill clerks of AMTS Department were given the pay-scale of Rs.360-560. Under Rule 2(12) of the Gujarat High Court Rules, 1993, a matter concerning revision of wages of a class of employees in an industry cannot be disposed of by a Single Judge, because, it falls within the exception mentioned in that sub-rule. The matter may, therefore, be placed before a Division Bench.
[R.K.ABICHANDANI, J.] parmar*